CRLR/737/2023
2023 Latest Caselaw 3188 UK

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      17.10.                            CRLR No.737 of 2023
      2023                              Hon'ble Alok Kumar Verma, J.

The challenge in the proposed Revision is to a judgment dated 19.09.2023, passed by learned Judge, Family Court, Haridwar in Miscellaneous Criminal Case No.337 of 2019, filed under Section 125 of the Code of Criminal Procedure, 1973, by which, the learned Judge has directed the revisionist to pay Rs.7,000/- per month to his wife, respondent no.1, and, Rs.4,000/- per month to his minor daughter for their maintenance from the date of the Application i.e. 11.11.2019.

2. Heard Mr. Pankaj Miglani, learned counsel for the proposed revisionist.

3. Supplementary affidavit is taken on record.

4. Mr. Pankaj Miglani, Advocate, submits that the respondent no.1, wife, is maintaining her car, paying regular premium of the Life Insurance Policies, apart from running her own business of Ayurved Medicine, she is an Insurance Agent of two Insurance Companies i.e. Life Insurance Corporation of India and Niva Bupa Health Insurance Company Ltd. Her Income Tax Returns were submitted by the revisionist before the Family Court, which indicate that she is having five accounts in five different banks, but, she has not disclosed all of those accounts before the Family Court. These circumstances show that the respondent no.1, wife of the revisionist, has sufficient means to maintain herself.

5. Issue notice to the respondent no.1. Steps to be taken within 24 hours.

6. List on 07.11.2023 after fresh case.

7. In the facts and circumstances of this case, the effect and operation of the impugned judgment passed in respect of the maintenance allowance of the respondent no.1 are stayed till the next date of listing subject to the condition of payment of Rs.4,000/- per month by the revisionist to his minor daughter.

(Alok Kumar Verma, J.) 17.10.2023 Pant/